AI Structured Summary
Not yet generated for this judgment
Judgment
C.V.Karthikeyan, J
The petitioner/A2 seeks bail in C.C.No.5634 of 2021, now pending before the V Metropolitan Magistrate, Egmore, Chennai. Originally, Crime No. 129 of 2021 had been registered for the offences punishable under Section 392 of IPC. The petitioner had been taken into custody on 24.07.2023.
2.Originally, the petitioner had been granted bail but the petitioner had absconded judicial process therefore, a Non-bailable Warrant had been issued on 21.06.2023 and it was executed on 24.07.2023.
3.It is also stated that A1 was absconding but he has now been secured on 24.11.2023.
4.In view of these facts, I am inclined to grant bail to the petitioner subject to the following conditions:
5.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two fresh sureties, each for a like sum to the satisfaction of the V Metropolitan Magistrate, Egmore, Chennai, and on further conditions that: -
[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity.
[b]the petitioner shall report before the V Metropolitan Magistrate, Egmore, Chennai, in C.C.No.5634 of 2021, everyday at 10.30 a.m., till completion of trial, apart from the Court hearing dates.
[c] the petitioner shall not abscond either during investigation or trial.
[d] the petitioner shall not tamper with evidence or witness either during investigation or trial.
[e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560].
[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.